LAWS(MAD)-2008-4-346

S M MOHIDEEN Vs. RAMEEZA BEGUM

Decided On April 01, 2008
S.M. MOHIDEEN Appellant
V/S
RAMEEZA BEGUM Respondents

JUDGEMENT

(1.) THIS petition is sought to withdraw the proceedings in E.P.No.22 of 2004 in O.S.No. 344 of 1990 from the file of the learned District Munsif, Manapparai and transfer the same to the file of any other Court in Trichy.

(2.) HEARD both sides. Reports received from the learned District Munsif concerned.

(3.) BE that as it may, it appears because of the pendency of the I.As. only, the disposal of the E.P.No.22 of 2004 got delayed. Instead of delving deep into the facts as on whose fault actually the matter got delayed, this Court observes that it is high time for the District Munsif concerned, without allowing itself to be assailed by the request for adjournment by the parties concerned, to proceed further with the matter swiftly and promptly in accordance with law.